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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in Haryana Housing Board Act, 1971

(1)Before the first day of December in each year, the Board shall prepare and forward to the State Government in such form as may be prescribed, -
(i)a programme;
(ii)a budget for the next year; and
(iii)a schedule of the staff of officers and servants already employed and to be employed during the next year.